Section 24 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
24. Return from Leave
A Government servant on leave shall not return to duty:-(i)before the expiry of the period of leave granted to him unless he is permitted to do so by the authority which granted him leave;(ii)notwithstanding anything contained in sub-rule (i), a Government servant on leave preparatory to retirement shall be precluded from returning to duty save with the consent of the authority competent to appoint him to the post from which he proceeded on leave preparatory to retirement; and(iii)a Government servant who has taken leave on medical certificate may not return to duty until he This produced a medical certificate of fitness in Form 4 from an authorised Medical Attendant or an Assistant Surgeon or above holding registerable qualifications for All India Register or the District Medical Officer or a Medical Officer of equivalent or higher status or the Medical Superintendent of the hospital concerned.Note 1.A Government servant who has been suffering from tuberculosis may be allowed to resume duty on the basis of fitness certificate which recommended light work for him.Note 2.In the case of leave on medical certificates, if the day on which an employee is certified medically fit for rejoining duty happens to be a holiday he shall be automatically allowed to suffix such holiday(s) to his medical leave and such day(s) shall not be counted as leave.
